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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4) in Tamil Nadu Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)The Government shall appoint social worker members to the Board, only from the list of persons in order of preference as recommended by the selection committee and no person shall be eligible for appointment unless he is recommended by the selection committee.